Section 33(2) in Birsa Munda Tribal University Act, 2017
(2)Without prejudice to the generality of the foregoing provision and subject to such conditions as may be prescribed by or under the provisions of this Act, the Faculty shall exercise the following powers and perform the following duties, namely:-(i)to make regulations in consultation with the concerned Board of Studies for laying down courses of studies;(ii)to make regulations regarding the special courses of study;(iii)to make regulations for the standard of passing the relevant examination in the Faculty and for awarding classes at the examinations;(iv)to make proposals for promoting research within the University and suggest measures to develop research in University and colleges;(v)to make proposals for allocating subjects to the Faculty;(vi)to make proposals for the establishment of University departments, institute of research and specialized studies, libraries, laboratories;(vii)to make proposals for the institution of Professorships. Associate Professorships, Assistant Professorships and any other post of teachers required by the University and for prescribing the duties and fixing the emoluments of such posts;(viii)to make proposals for the institution of fellowships, travelling fellowships, scholarships, studentship, medals and prizes and to make regulations for their grant;(ix)to make regulations for the maximum work load of teacher, the minimum teaching work for every subject, minimum laboratory work, research library work, counselling, project work to be done by students for any subject;(x)to make regulations prescribing equivalence of examinations;(xi)to make regulations prescribing the manner for granting exemption from courses of studies in the University or in colleges for qualifying for degrees, diplomas and other distinctions;(xii)generally to advise the University on all academic matters pertaining to the concerned courses of studies.(xiii)to exercise such other powers and perform such other duties as may be conferred or imposed on it by or under this Act, Statutes, Ordinances and regulations.
